Section 36(3) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(3)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of Section 24 shall be punishable with fine which may extend to five thousand rupees, and the Court convicting a person of any such contravention may, by order, direct such person to restore the antiquity to the place from where it has been removed.
